Supreme Court - Daily Orders
Golden Iron And Steel Forgins vs Union Of India on 29 October, 2014
Bench: Vikramajit Sen, Prafulla C. Pant
1
ITEM NO.101 COURT NO.13 SECTION IV
(PH)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.10695/2011
GOLDEN IRON & STEEL FORGINS Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
C.A. No. 10767/2011
C.A. No. 10553/2011
C.A. No. 8874-8883/2013
(With Interim Relief and Office Report)
C.A. No. 8884/2013
(With Office Report for Direction)
C.A. No. 129-159/2014
With Office Report)
SLP(C) No. 15104/2014
(With appln.(s) for seeking permission to raise additional grounds
and Interim Relief and Office Report)
C.A. No. 8872-8873/2013
(With Office Report)
Date : 29/10/2014 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Appellant(s) Mr. Ashok Mathur,Adv.
Ms. Shilpa Dutta, Adv.
Ms. Jyoti Mendiratta,Adv.
Ms.Sahiba Pantel, Adv.
Ms. Indu Malhotra, Sr.Adv.
Mr. Praveen Jain, Adv.
Mr. Tavinder Pal Sidhu, Adv.
Ms. Gunjan S. Jain, Adv.
Ms. Suman Yadav, Adv.for
M/s. M. V. Kini & Associates
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2014.10.29
Ms. Pinki Anand, ASG
Ms. Kiran Bhardwaj, Adv.
17:04:41 IST
Reason:
Ms. Sunita Sharma, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. D. S. Mahra,Adv.
2
For Respondent(s) Mr. Abhay Kumar,Adv.
Mr. Pravin H. Parekh, Sr.Adv.
Mr. Vishal Prasad, Adv.
Ms. Sanjana Ramachandran, Adv.
Ms. Anubha Gupta, Adv.
M/s P.H. Parekh & Co.
Mr. Atul Yeshwant Chitale, Sr.Adv.
Mr. D. S. Mahra,Adv.
Ms. Vaishnavi Rao, Adv.
Mr. Manjit Singh, AAG
Ms. Vivekta Singh, Adv.
Mr. Kamal Mohan Gupta,Adv.
Ms. Sumita Hazarika,Adv.
Mr.Ashish Dholkiya, Adv.
Mr. Parag P. Tripathi, Sr.Adv.
Mr. Sumit Gupta, Adv.
Ms. Kanika Tandon, Adv.
Mr. K. C. Dua,Adv.
Mr. R. C. Kaushik,Adv.
Mr.Tripurari Ray, Adv.
Mr.Anil Kaushik, Adv.
Mr. B.S. Billowria, Adv.
Mr. Rajinder Singh, Adv.
Ms. Shilpa Singh,Adv.
Mr. A.J. Bhambhani, Sr.Adv.
Ms. Rukshana Choudhary, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of notice on unserved respondents is dispensed with in C.A.No.8884/2013.
Mr. Kamal Mohan Gupta, advocate accepts notice on behalf of the State of Haryana in C.A.Nos.8872-8873/2013.
Mr. D.S. Mahra accepts notice on behalf of Respondent No.3 in SLP(C) No.15104/2014 and service of notice on Respondent No.4 in SLP(C) No.15104/2014 is dispensed with.
List tomorrow as part heard.
(USHA BHARDWAJ) (SAROJ SAINI) AR-CUM-PS (COURT MASTER)